(1)The concerned Collector or officer authorised by the State Government may, for the purposes of this Act, by notification declare any area to be assured irrigable command area which shall comprise of such lands the irrigation of which is assured by director indirect flow from a Lift Irrigation Work during such period of the year-as may be specified in the notification, which in the opinion of the concerned Collector or officer authorised by the State Government be sufficient for the maturity of the crop during the said period.
